Section 56(3j) in Kerala Municipality Building Rules, 1999
(3j)In the case of mercantile commercial occupancy buildings other than parking buildings [(i) exceeding 1000 sq. metres plinth area or exceeding 15 metres height] [Substituted 'exceeding two floors from ground level' by Notification No. S. R. O. No. 676/2017, dated 31.10.2017.] a certificate of approval from the Director of Fire Force or an officer authorised by him in this behalf shall be produced for obtaining building permit, [and in case of buildings exceeding 300 sq. metres and below 1000 sq.meters as also in case of buildings not exceeding 15 meters height a self-declaration form in Appendix P from the applicant along with a certificate from the architect/engineer who had prepared the plan to the effect that the construction of the building shall conform to the fire and safety norms specified under sub-rule (6) below shall be submitted.] [Added by Notification No. S. R. O. No. 676/2017, dated 31.10.2017.]
